CHHAGANBHAI DEVJIBHAI Vs. STATE OF GUJARAT & ORS

JUDGEMENT

(1.) ALL these appeals relate to the same acquisition and common questions of law and facts arise in this group of appeals and therefore, they are heard together and are hereby disposed of by the common judgment and award.

(2.) THESE appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") read with Section 96 of the Code of Civil Procedure, 1908 are directed against the common judgment and award dated 21.3.2011 rendered in Land Reference Case Nos.117 to 119, 121 to 123 and 125 of 2005 passed by the Principal Senior Civil Judge, Dhrangadhra.

(3.) THE lands in question are situated at Village Sundargarh, Taluka Halvad, District Surendranagar. The lands belonging to the original claimants were sought to be acquired for the public purpose of construction of dam.